PURE DRINLS LIMITED Vs. PROJECT INVESTMENT PRIVATE LIMITED

JUDGEMENT

(1.) The copy of the order dated 26/4/1999 passed by the learned Division Bench has been brought to my notice. By the said order, the Hon'ble Judges of the Division Bench have desired this Court to dispose of I.A. No. 6937/94. Therefore, I proceed to decide this application in Suit No. 2311 of 1993.

(2.) In I.A. No. 6937/94, defendant No. 6 has prayed that the orders passed by this Court on 9/5/1994 and 20/5/1994 be set aside or be kept in abeyance/stayed to the extent of directing the applicant/defendant No. 6 to put the amounts of the instruments in Fixed deposits till the disposal of the suit.

(3.) By the order dated 9/5/1994, this Court directed that amount lying with the Standard and Chartered Bank be kept in Fixed deposits for a period of 90 days. This order was further clarified by the subsequent order of 20/5/1994 in which the Court observed that the order dated 9/5/1994 is clariFied only to the extent that pending the reply and the further orders, the Standard Chartered Bank is directed that whatever amount is available with it, out of that amount mentioned in the earlier orders dated 13/10/1993 and 26/10/1993 be held by it in Fixed deposits.